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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(t) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(t)"Tenant" means a person who cultivates or holds the land of another person under an agreement, expressed or implied, on condition of paying rent in cash or in kind or delivering a share of the produce;